Sri Sumanta Kumar Ghosh vs Unknown
2022 Latest Caselaw 590 Cal

15-02-2022                     IN THE HIGH COURT AT CALCUTTA
   Subha                         Criminal Revisional Jurisdiction
Item no. 42                          (Via video-conference)
   Ct no.34

                                       C.R.R 2067 of 2018

In Re: An application under Section 482 of the Code of Criminal Procedure.

In the matter of : Sri Sumanta Kumar Ghosh ...Petitioner.

The present application has been preferred challenging the

judgement and order dated 30th April, 2018 passed by the learned

Additional Sessions Judge, FTC - IV, Barrackpore, North 24 Parganas

in Criminal Revision No. 90 of 2017.

The subject matter of the revisional application related to the

interim maintenance which was allowed by the learned Judicial

Magistrate, 2nd court, Barrackpore, North 24 Parganas by its order

dated 13.02.2017 wherein the learned Magistrate was pleased to

award Rs.3000/- per month to the wife and Rs.5000/- per month to

the minor son from the date of the order.

On perusal of the order passed by the learned revisional

court, it appears that the revisional court has scanned the materials

which were available before the learned Magistrate and on an

appreciation of the same, dismissed the revisional application and

affirmed the judgment and order passed by the learned Magistrate.

Having regard to the quantum awarded as maintenance for the

wife and the minor son which was by way of an interim measure

during the pendency of the main revisional application, I am of the

opinion that neither the order of the learned Magistrate nor that of the

revisional court calls for any interference.

Accordingly, the revisional application being CRR 2067 of

2020 is dismissed.

All pending applications, if any, in connection with the

revisional application, are consequently disposed of.

All concerned parties are to act in terms of a copy of this

order duly downloaded from the official website of this court.

[Tirthankar Ghosh, J]